SUDAMA PRASAD DEWEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for quashing the order dated 15.11.1995 (Annexure -5) whereby the petitioner has been visited with several penalties. Further prayer made by the petitioner is to quash the order dated 8.7.2000 (Annexure -8) whereby the appeal preferred against the order of the disciplinary authority has been dismissed.

(2.) SHORN of unnecessary details, facts giving rise to the present application are that at the relevant time petitioner was working as Cashier in the Electric Supply Subdivision, Hathidah and a report in regard to defalcation of a sum of Rs. 16,000/ - was lodged by the Assistant Electrical Engineer to the officer -in -chargo of the Hathidah police station and on that basis Hathidah P.S.Case No. 69 of 1986 was registered against the petitioner. By order dated 21.8.1986 (Annexure -3) he was put under suspension and a departmental enquiry was initiated against him. Petitioner was served with the memo of charge which contained the following charges: ''

(3.) PETITIONER challenged the aforesaid order of punishment by filing a writ petition before this Court, which was registered as CWJC No. 4973 of 1999 (Sudama Prasad Dewedi V/s. State of Bihar and others) and this Court by order 29.3.2000 disposed of the said writ application with the following direction: ''